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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(13) in The Karnataka Lokayukta Act, 1984

(13)"Secretary" [means the Chief Secretary, an Additional Chief Secretary, a Principal Secretary, a Secretary, or a Secretary-II] [Substituted by Act 25 of 2010 w.e.f. 23.07.2010.] to the Government of Karnataka and includes a Special Secretary, an Additional Secretary and a Joint Secretary;